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Judgment
7 paragraphs · 127 wordsHeard learned counsel for the petitioner and learned counsel for the respondent.
The earlier advantage which petitioner may be entitled to from a distributor under the Regulations or Tariff orders on account of its channels
being placed in the category ""Free to Air"" (FTA) channels requires going into the regulatory scheme consisting of the relevant Regulations and the
Tariff Order. The issue of default as per the pleadings also needs to be addressed. Both the parties shall prepare written notes of arguments not
exceeding ten pages with due reference to the relevant Regulations and the Tariff provisions. That should be filed within three weeks after sharing
the same with the other parties.Â
Post the matter under the same head on 22.9.2021.for suitable interim orders or final adjudication.